Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 139 in Gauhati Municipal Corporation Act, 1971 139. Commissioner to submit accounts to auditors. - It shall be the duty of the Commissioner to submit all accounts, which are subject to audit to the Examiner of Local Account as required by him.
